Jakir Hussain vs State Of Haryana And Others
2023 Latest Caselaw 11747 P&H

           110                                                               2023:PHHC:098991

               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                                                   CRM-M-37493-2023 (O&M)
                                                    Date of decision: 02.08.2023

           JAKIR HUSSAIN                                                     ...Petitioner
                                                                 VS
           STATE OF HARYANA AND OTHERS                                       ...Respondents

           CORAM:                  HON'BLE MR. JUSTICE ARUN MONGA

           Present:-               Mr. Saleem Ahmed, Advocate,
                                   For the petitioner.

                                   Ms. Svaneel Jaswal, Additional A.G., Haryana.

                              ****
           ARUN MONGA, J. (ORAL)

Having argued the matter at some length, when this Court showed its

disinclination to interfere in the matter, learned counsel for the petitioner seeks

permission to withdraw the instant petition with liberty to approach before the Court

below, in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

Pending application, if any, shall also stand disposed of.

( ARUN MONGA ) JUDGE 02.08.2023 Vandana

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

VANDANA 2023.08.03 12:02 I attest to the accuracy and integrity of this order/judgment